Section 185(8) in Criminal Rules of Practice and Circular Orders, 1990
(8)If no claim is preferred to any property attached within the time prescribed by the Code by any person other than the offender, the Police Officer executing the warrant shall have power to sell within the time mentioned in the warrant and without previous reference to the Court issuing the warrant, the property or such portion thereof as may be sufficient to satisfy the amount to be levied :Provided that if the property attached consists of livestock or is subject to speedy and natural decay or if its immediate sale would be for the benefit of the owner, the Court may order the sale at once, but the proceeds of the sale shall not be appropriated towards the fine until the expiration of two months from the date of the attachment, and until any claim preferred under Rule 9, has been disposed of.
